Section 9(1) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(1)Every owner and occupier or an association of such owners and occupiers of the following classes of buildings or premises shall appoint a Fire Safety Officer, who shall ensure the compliance of all fire prevention and fire safety measures and effective operation there of as provided in this Act and the rules made thereunder, namely -(a)cinema houses and multiplexes with seating capacity of more than 1000 persons and commercial complex with built-up area more than 10,000 sq. mtr.;(b)hotels and hostel with 100 rooms and above;(c)multi-storied residential buildings of 500 residential flats or more than that;(d)oil refineries, LPG bottling plants and similar other institutions;(e)open stadium with seating capacity more than 50,000 persons and indoor stadium with seating capacity more than 25,000 persons;(f)hospitals and nursing homes with more than 250 beds;(g)industries where more than 1000 are employed;(h)public and semi-public buildings like large surface and sub-surface railway stations, interstate bus terminuses, airports, amusement parks and other similar buildings:Provided that the Government may, by notification in the Official Gazette, from time to time, include any other public and private premises which, in its opinion, require appointment or removal of Fire Safety Officers.
